KAGO KUNYA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. Nikita Danggen, learned counsel for the petitioner. Also heard Mr. Ninnong Ratan, learned CGC, for Respondent No. 1; and Mr. A. K. Singh, learned counsel for Respondents No. 3 and 4.

(2.) The gist of the case, at hand, in brief, is that, vide Order dated 01.03.1980, the writ petitioner was appointed as General Duty Worker under the Respondent No. 4/Rama-krishna Mission Hospital, on temporary basis, at a fixed salary of Rs. 340/-, and he, continued, thus, up to 30.03.1982. Vide another order dated 31.03.1982, he was given appointment to the post of Nursing Aid, which accordingly to the petitioner, was a fresh appointment having definite pay scale and other service benefits.

(3.) The grievance of the petitioner is that vide impugned order dated 31.01.2015, he had been retired from service on superannuation w.e.f. 24.03.2015, which according to him, is grossly illegal. As per service rules, a permanent employee shall retire from service on completion of 35 years service or attaining the age of 60 years.